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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(3) in The Orissa Fire Service Act, 1993

(3)The State Government may appoint such other officers under any prescribed designations to assist the Director, and the officers so appointed shall exercise such powers and perform such duties as may be conferred or imposed by or under the provisions of this Act and the Rules within such local area as may be assigned to them by the Director.